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Judgment
5 paragraphs · 177 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to look into the matter and take necessary action on his representations.
The petitioner claims that he is a public-spirited person. Respondent No.4 has fraudulently obtained Low Income Certificate. As per Income Certificate furnished by him, his annual family income is ₹95,000/-. His father was an employee of Delhi Jal Board and owns considerable ancestral proprieties in Village Aurangabad, Ristal, Tehsil Loni, District Ghaziabad. He owns and resides in a house measuring 200-250 sq. yds. in SGM Nagar, Faridabad. He is having annual rental income to the tune of ₹30,000-₹40,000/- per month. He has purchased a car on loan from Kotak Mahindra Bank. He also owns 194 sq. yds. house at Badkhal, Tehsil and District Faridabad.
Mr. Akshit Pathania, Assistant Advocate General, Haryana, assures the Court that competent authority would look into the matter and do the needful.
In the wake of statement of learned State counsel, the petition stands disposed of.